GIRISH SHRIKRISHNA SULE Vs. UNION OF INDIA

JUDGEMENT

(1.) In the midst of hearing it is noticed that the appeal can be disposed of finally on limited question of law. Therefore, Admit. Respective Advocate agree for final disposal. Therefore, the appeal is taken up for final hearing.

(2.) Union of India filed suit seeking various reliefs which are in the nature of declaration and injunction.

(3.) The suit is based on title to suit property received by the Plaintiff through various proceedings for acquisition under the Land Acquisition Act. The declaratory relief that no area of land is parcel of suit survey number is left with defendants in suit is based on an analogy that no land was left with original owner in the plan of suit survey No. 103-A annexed to the plaint, due to various acquisitions and parting of land by original land owner.